ABDUL GAFOOR T.P Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks bail under section 438 of Cr. P.C. He is the accused in crime No.268/2018 of Mukkam police station in Kozhikode district. The offence alleged against him is the one punishable under section 5 of the Explosive Substances Act.

(2.) The prosecution case goes as under: The sub- inspector of Mukkam police station conducted search in a shed attached to a house. He seized from the shed two plastic packets which contained gelatin sticks and one plastic packet containing electric wires. The search was conducted at 5.30 p.m on 27.05.2018. The shed referred to above is situated just 40 meters away from a crusher unit. The crusher is owned by a person by name Abdul Latheef. It is run by the petitioner on lease.

(3.) Heard Sri.Salil Narayanan.K.A, the learned counsel for the petitioner and Sri. Ramesh Chand, the learned public prosecutor.